J MAYA DEVI Vs. M REGHUNANDAN

JUDGEMENT

(1.) THIS petition is filed, seeking for a direction to call for the records relating to C.C.No.59 of 2009 on the file of the learned Judicial Magistrate No.II, Tirupattur, Vellore District and quash the same.

(2.) THE respondent is the husband of the 1st petitioner and the petitioners 2 and 3 are the parents of the 1st petitioner.

(3.) PER contra, the learned counsel for the respondent contended that the very object of Dowry Prohibition Act has got defeated since the petitioners had voluntarily given dowry to the respondent. Therefore, he would strenuously argued that the offence is made only against his wife and her parents.